Section 200 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
200. Municipal control over drainage.
(1)All drains, sewers, privies, water closets, house-gullies, gutters and cesspools within the municipal area shall be under the survey and control of the Council.(2)All covered drains, sewers, and cesspools, whether public or private, shall be provided by the Council or other persons to whom they severally belong with proper traps, coverings or other means of ventilation; and the Chief Officer may by written notice call upon the owner of any such covered drains, sewers and cesspools to make provision accordingly.
